Calcutta High Court
Cese Ltd vs Shree Ambica Jute Mills Ltd. (In Liqn.) on 4 July, 2018
Author: Ashis Kumar Chakraborty
Bench: Ashis Kumar Chakraborty
OD-21
CA 581 of 2006
IN THE HIGH COURT AT CALCUTTA
Original Jurisdiction
ORIGINAL SIDE
CESE LTD.
AND
SHREE AMBICA JUTE MILLS LTD. (IN LIQN.)
BEFORE:
The Hon'ble JUSTICE ASHIS KUMAR CHAKRABORTY
Date : 4th July, 2018.
The Court : It is reported by the Assistant Registrar (Company) that the abovementioned cause-title as per ledger maintained by the department is BUXA DOOARS TEA CO (I) LTD.
However, none appears in support of the application, nor any accommodation has been prayed for.
Accordingly, this application, being CA 581 of 2006 stands dismissed for default.
Interim order passed in this application, if any, stands vacated.
The concerned department and the computer section are directed to take note of the factum of dismissal and make necessary entries in the ledger, as well as in the electronic records of this Court.
(ASHIS KUMAR CHAKRABORTY, J.) sp2.